RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under prayer has been made on behalf of the bail petitioner, for grant of pre-arrest bail in FIR No.7, dated 17.1.2019 under Ss.420, 467 and 468 IPC registered at Police Station, Kumarsain, District Shimla, Himachal Pradesh.

(2.) Pursuant to order dated 28.6.2019, ASI Dilu Ram has come present with the record. Mr. Sanjeev Sood, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Mr. Sanjeev Sood, learned Additional Advocate General, on the instructions of the Investigating Officer, who is present in the court, fairly states that the bail petitioner has joined the investigation and is fully cooperating. Learned Additional Advocate General further states that nothing is required to be recovered from the bail petitioner, however, in case this Court intends to grant bail to the bail petitioner, he may be put to stringent conditions to ensure that he joins the investigation as and when required by the investigating agency.